Section 72 in Arunachal Pradesh Urban and Country Planning Act, 2007
72. Power to make regulation.
- The State Government/State Urban and Country Planning Board may make regulations consistent with this Act and the rules made there under, to carry out the purpose of this Act and without prejudice to the generality of this power such regulations may provide for -(a)the time and place of holding and procedure to be followed in meetings of the Local Planning Authority/Local Authority, the number of members necessary to form a quorum therein;(b)the powers and duties of the officers and employees of the Local Planning Authority/Local Authority;(c)the salaries, allowances and conditions of service of its officers and employees;(d)The terms and conditions for the continuance of use of any land use otherwise than in conformity with a development plan or perspective plan or an annual plan;(e)The form of application, details of particulars, documents and plans and amount of fee to accompany the application.(f)The principles, building bye-laws, guidelines, planning norms and standards, regulations, conditions and restrictions in accordance with which developments may be undertaken or regulated ; and(g)Any other matter which has to be or may be prescribed by rules and regulations and or any matter for efficient administration of the objectives of this Act.
